SPECIAL TAHSILDAR Vs. ADI LAKSHMIAMMAL

JUDGEMENT

(1.) The Appellant/Referring Officer has preferred this Appeal as against the Award dated 13.03.2001 in L.A.O.P.No.12 of 1999 passed by the Learned Subordinate Judge, Cheyyar, Tiruvannamalai District.

(2.) The Government has acquired 2.06.0 Hectares of land in Survey No.34/3 (New Sub Division No.34/3B) measuring 0.01.5 including the extent of 1.85.5 Hectare of land and well in Survey Nos.47/7, 44/10A, 44/11, 44/13, 44/15, 49/9, 44/10B, 44/12, 44/14, 44/18, 44/19 Munjurpattu Village belonging to the Respondent/Claimant for the purpose of providing free house sites patta to the people belonging to Adi Dravidar Community.

(3.) After fulfilling the necessary formalities, the Land Acquisition Officer published the Notification under Section 4(1) of the Land Acquisition Act, 1894 (herein referred to Act) in the Government Gazette on 16.11.1994. Section 5 A Notice was issued for enquiry on 19.12.1994. In the Village, notice was published on 19.11.1994. No objection was received from any one. The 5A Enquiry was conducted on 4.1.1995. No objection was received for acquiring the land. Section 6 Declaration was approved and published in the Tamil Nadu Gazette No.230 Part II Section 2 Annexure Page 17.2.1995, on 18.2.1995. Paper publication was effected in Tamil Dailies Makkal Kural, Kumari Murasu on 22.2.1995 respectively. In the village advertisement was made on 22.2.1995.